Bala Krishna Narayana, J. - (1.) HEARD Learned Counsel the applicant and learned A.G.A. The present 482 Cr.P.C. petition has been filed for quashing the order dated 5.1.2012 passed by learned Chief Judicial Magistrate, Allahabad in Case Crime No. 359 of 2011, under Section 302, 201, 394, 411 I.P.C., Police Station Nawabganj, District Allahabad, whereby non -bailable warrant has been issued against the applicant.
(2.) LEARNED counsel for the applicant has challenged the impugned order on several grounds. After having heard the submissions made by Learned Counsel for the applicant and perused the materials brought on record, it appears that till date the applicant has not responded to the summons and bailable warrant issued by the court below and he has not surrendered before the Court below and applied for bail.
(3.) IN this view of the matter, no interference is required with the impugned order.;